Supreme Court - Daily Orders
Joshi Madhavi vs Union Of India on 13 December, 2024
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.44 COURT NO.5 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 56105/2024
[Arising out of impugned final judgment and order dated 05-08-2024
in WA No. 436/2023 passed by the High Court for The State of
Telangana at Hyderabad]
JOSHI MADHAVI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 283523/2024 - CONDONATION OF DELAY IN FILING)
Date : 13-12-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Gopal Shankarnarayan, Sr. Adv.
Mr. N. Sai Vinod, AOR
Mr. Vishal Sinha, Adv.
Ms. Shreya Nair, Adv.
Ms. Ishita Chowdhury, Adv.
Ms. Kanu Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the petitioner seeks permission to withdraw the special leave petition with liberty to file a review petition. He states that what is recorded in paragraph 5 of the impugned judgment is not correct and the Advocate for the appellant did not argue for grant of relief under Section 432 of the Code of Criminal Procedure, 1973.
The Special Leave Petition is accordingly disposed as withdrawn with liberty as prayed.
Signature Not Verified Digitally signed by KAVITA PAHUJA (KAVITA PAHUJA) Date: 2024.12.17 18:14:11 IST (ANU BHALLA) Reason: AR-cum-PS COURT MASTER (NSH)